Section 49(1) in The Chit Funds (Madhya Pradesh) Rules, 1984
(1)No person shall be appointed as Registrar's nominee unless,-(a)he has practised as an Advocate, Pleader or Vakil for not less than five years, or(b)he is enrolled as an Advocate or holds a degree or other qualification in law of any University established by law or of any other authority which entitles him to be enrolled as an Advocate, and either (i) has held office not lower in rank than that of Deputy Registrar of chits for not less than five years, or (ii) possesses good knowledge and experience of chit fund legislation and practice.
